Section 4(2)(ii) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 2] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(ii) in The Employee's Compensation Act, 1923

(ii)after the expiry of a waiting period of three days from the date of disablement where such disablement lasts for a period of less than twenty-eight days; and thereafter half-monthly during the disablement or during a period of five years, whichever period is shorter:

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Union of India - Subsection

Section 4(2)(ii) in The Employee's Compensation Act, 1923